Section 2(iii) in The Chartered Accountants (Amendment) Act, 2006
(iii)after clause (h), the following clauses shall be inserted, namely:-' (ha)" specified" means specified by rules made by the Central Government under this Act;(hb) " Tribunal" means a Tribunal established under sub- section (1) of section 10B;(II)in sub- section (2), in the Explanation, for the words" training of articled clerks", the words" training of articled assistants" shall be substituted.
